Sri.Gurupadappa S/O Halappa Sudi vs Smt.Vijaylakshmi @ Yallavva W/O
2023 Latest Caselaw 2695 Kant

                                                -1-
                                                        RSA No. 101015 of 2018




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 29TH DAY OF MAY, 2023

                                             BEFORE

                           THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR

                         REGULAR SECOND APPEAL NO. 101015 OF 2018 (PAR)

                    BETWEEN:
                    1.    SRI.GURUPADAPPA
                          S/O HALAPPA SUDI
                          AGE:58 YEARS, OCC:AGRICULTURE,
                          R/O PETH ALUR,
                          TQ:MUNDARGI, DIST:GADAG

                    2.    SRI BASAVANNEPPA
                          S/O HALAPPA SUDI
                          AGE:ABOUT 52 YEARS,
                          OCC:AGRICULTURE,
                          R/O PETH ALUR,
                          TQ:MUNDARGI, DIST:GADAG
                                                                  ...APPELLANTS
                    (BY SRI. S K KAYAKAMATH, ADVOCATE-ABSENT)
        Digitally
SUJATA  signed by
SUBHASH SUJATA
PAMMAR SUBHASH
        PAMMAR      AND:
                          SMT.VIJAYLAKSHMI @ YALLAVVA
                          W/O. FAKKIRESH RADDER
                          (SINCE DECEASED BY HER LRS)

                    1.    SRI FAKKIRESH
                          S/O HANAMANTAPPA RADDER
                          AGE:37 YEARS,
                          OCC:GARI WORK,
                          R/O SAUNSHI, TQ:KUNDAGOL,
                          DIST:DHARWAD
                              -2-
                                      RSA No. 101015 of 2018




2.   SRI NAVEEN
     S/O FAKKIRESH RADDER
     AGE:6 YEARS,
     OCC:STUDENT,
     (R/BY MINOR GUARDIAN FATHER
     FAKKIRESH
     S/O HANAMANTHAPPA RADDER,
     R/O SAUNSHI,
     TQ:KUNDAGOL,
     DIST:DHARWAD.

3.   ASHOK S/O HALAPPA SUDI
     AGE:43 YEARS,
     OCC:AGRICULTURE,
     R/O PETHAALUR,
     TQ:MUNDARGI,
     DIST:GADAG.

                                               ...RESPONDENTS

      THIS RSA IS FILED U/SEC.100 R/W ORDER 41 RULE 1 OF
CPC, PRAYING TO ALLOW THE APPEAL BY SETTING ASIDE THE
JUDGEMENT     AND   DECREE   DATED    02.08.2016   PASSED   IN
O.S.NO.10/2015 BY THE LEARNED CIVIL JUDGE AND JMFC,
MUNDARGI AND THE JUDGMENT AND DECREE DATED 05.10.2018
PASSED   BY   THE   SENIOR    CIVIL   JUDGE,   MUNDARGI     IN
R.A.NO.97/2016 IN THE INTEREST OF JUSTICE AND EQUITY.

      THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,

THE COURT MADE THE FOLLOWING:
                                 -3-
                                         RSA No. 101015 of 2018




                              ORDER

There is no representation on behalf of the appellants. Even

during second call out, there is no representation on behalf of the

appellants. Inspite of granting sufficient opportunities, the office

objections are not complied with. Hence, the appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE